Section 2 in Assam Service (Discipline and Appeal) Rules, 1964
2. Interpretation.
- In these rules, unless there is anything repugnant in the subject or context;(a)"Appellate Authority" means the authority to whom appeal lies.(b)"Appointing Authority" in relation to a Government Servant at any particular time, means the authority empowered to appoint him to the post which he is holding at that time:(c)"Commission" means the Assam Public Service Commission;(d)"Disciplinary Authority" in relation to the imposition of a penalty on a Government Servant, means the authority competent under these rules to impose on him that penalty;(e)"Government Servant" means a person who is a member of a service or who holds a civil post in connection with the affairs of the State of Assam and includes any person whose services are temporarily placed at the disposal of the Central Government or any State Government or a local or other authority and also any person in the service of a State Government or the Central Government or a local or other authority whose services are temporarily placed at the disposal of the Government of Assam;(f)"Schedule" means the schedule to these rules;(g)"Service" means a civil service of the State of Assam.
